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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(1) in The New Delhi Municipal Council Act, 1994

(1)The Central Government shall, by notification in the Official Gazette, appoint a suitable person as the Chairperson of the Council in accordance with clause (a) of sub-section (1) of section 4.